Full Judgment Text
1
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NOS.5991-5992 OF 2021
(Arising out of Civil Appeal Diary No. 2669/2021)
ASHISH SARAF APPELLANT(S)
VERSUS
BHUVAN MADAN & ORS. RESPONDENT(S)
WITH
CIVIL APPEAL NO. 5129 OF 2021
FACOR ALLOYS LIMITED APPELLANT(S)
VERSUS
BHUVAN MADAN & ORS. RESPONDENT(S)
O R D E R
We have heard learned Senior Counsel for the parties for
quite some time.
We are unable to persuade ourselves to interfere in the
judgments impugned dated 12.03.2020 in Civil Appeals @ Diary
No. 2669/2021 and dated 25.11.2020 in Civil Appeal No.
5129/2021 passed by the National Company Law Appellate
Signature Not Verified
Digitally signed by
NEETU KHAJURIA
Date: 2021.10.05
17:55:50 IST
Reason:
Tribunal, New Delhi.
2
Consequently, the Civil Appeals stand dismissed.
Pending application(s), if any, shall stand disposed of.
……………………………………………J
(AJAY RASTOGI)
……………………….……………………J
(ABHAY S. OKA)
NEW DELHI;
SEPTEMBER 27, 2021.